Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Haryana - Section Section 45 in Haryana Municipal (Regulation of Slaughter Houses) Bye-laws, 1977 45. No person shall remove any carcass from the slaughter house premises until it has been duly passed by the Superintendent and duly marked as aforesaid.
